SHAMA PARVEEN Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) This petition has been filed by the petitioner seeking the following relief:

(2.) In the F.I.R, allegation is against the family members of respondent nos.6 to 9. It is stated that, after the murder of the husband of the petitioner, without conducting post mortem and without showing the dead body to the petitioner, the dead body was buried on 15.2018.

(3.) Learned counsel for the petitioner confined his prayer only to the extent that direction may be issued to the respondent nos.1, 2, 3 & 4 to immediately exhume the dead body of Mujjammil and autopsy of the same may kindly be conducted immediately by a panel of doctors.